Section 37(1) in Bengal, Agra And Assam Civil Courts Act, 1887
(1)Where in any suit or other proceeding it is necessary for Civil Court to decide any question regarding succession, inheritance, marriage or caste, or any religious usage or institution, the Muhammadan law in cases where the parties are Muhammadans, and the Hindu law in cases where the parties are Hindus, shall form the rule of decision except in so far as such law has, by legislative enactment, been altered or abolished.
